(1)On the recapture of a prisoner, the fact shall be notified to all officers who have been addressed under paragraph 342.(2)A recaptured prisoner may be admitted into and detained in jail on the authority of his original warrant; the time he was at large does not count as sentence served.(3)Deprivation of Privileges by escape or attempt to escape. - Every prisoner who at any time escapes or attempts to escape from any custody in which he is lawfully detained after admission to jail, shall, if he is of the casual class, forthwith be removed from that class and placed in the habitual class.
